LAWS(SC)-2002-4-57

NAHARWAR ENGG WORKS Vs. UNION OF INDIA

Decided On April 17, 2002
NAHARWAR ENGINEERING WORKS Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) What was argued before the High Court was this :

(2.) We find no merit in the appeal and it is dismissed with costs.